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State of Assam - Section

Section 242 in The Assam Excise Rules, 2016

242.

The District Collector shall also cause lists of the proposed shops for the retail vend of liquor to be displayed at the District and Sub-divisional offices, Sub-Deputy Collector's Office, Block Development Officer's offices, Mahkuma Parishad Offices, Gaon Panchayat Offices and any other prominent public places as he may consider necessary. Such lists and notices will contain an intimation that any petition of objection field before the District Collector within 15 days of the date of notice will be considered. On receipt of any objection, the District Collector shall cause a local enquiry into such objections.